Section 1 in The Chhattisgarh Upkar Adhiniyam, 1981
1. Short title, extent and commencement.
(1)This Act may be called the Chhattisgarh Upkar Adhiniyam, 1981.(2)It extends to the whole of the State of Chhattisgarh.(3)It shall [come into force on such date] [W.e.f. 1-3-1982.] as the State Government may, by notification, appoint and different dates may be appointed for different provisions of this Act :Provided that the provisions of Part III shall come into force with effect from the 1st October, 1982, and any notification issued bringing that Part into force from any earlier date shall be and shall always be deemed never to have been issued.
